High Courts13 Aug 2002Dismissed
Income Tax Officer Vs Dr. Smt. Usha Gupta
Punjab And Haryana At Chandigarh · (2003) 262 ITR 679
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(2), 482Income Tax Act, 1961 — Section 276C, 277
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 28 of 65
High Courts13 Aug 2002
Ajai Ferti Chem (Bombay) Pvt.Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 267 : (2002) 4 RCR(Criminal) 528
High Courts13 Aug 2002Dismissed
Anurag Sharma Vs Haryana Financial Corporation and Another
Punjab And Haryana At Chandigarh · (2003) 1 BC 320 : (2003) 1 ILR (P&H) 287 : (2003) 1 RCR(Civil) 451
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10State Financial Corporations Act, 1951 — Section 29
High Courts13 Aug 2002Allowed
Komal Trading Company Vs Sales Tax Tribunal and Another
Punjab And Haryana At Chandigarh · (2002) 128 STC 507
High Courts13 Aug 2002Allowed
Ruchika Jain Vs Municipal Corporation and Another
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 356
High Courts13 Aug 2002
Bikramjit Singh Vs Controller of Estate Duty
Punjab And Haryana At Chandigarh · (2004) 265 ITR 606
Estate Duty Act, 1953 — Section 2(15)
High Courts12 Aug 2002Dismissed
Gurmukh Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 199
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 10(1), 6(2), 9
High Courts12 Aug 2002
State of Haryana Vs Ram Chander and others
Punjab And Haryana At Chandigarh · (2003) 1 CCJ 565 : (2003) 2 RCR(Criminal) 208
High Courts09 Aug 2002Allowed
Vijay Kumar Chopra Vs Sham Lal Dev Raj
Punjab And Haryana At Chandigarh · (2003) 1 ALT(Cri) 13 : (2002) 4 RCR(Criminal) 241
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Aug 2002
Ramesh Chander Vs Suresh Kumar
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 219 : (2002) 4 RCR(Criminal) 49
High Courts09 Aug 2002
Bharat Insecticides Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 687 : (2002) 4 RCR(Criminal) 534
High Courts09 Aug 2002Allowed
Krishan Chand Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Criminal) 166
Arms Act, 1959 — Section 17(7)
High Courts09 Aug 2002Dismissed
Sadhu Singh and Others Vs Zora Singh and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 549 : (2003) 1 RCR(Civil) 275
High Courts08 Aug 2002Allowed
Madan Gopal and Others Vs Municipal Committee/Municipality and Another
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 355
Punjab Municipal Act, 1911 — Section 192
High Courts08 Aug 2002Dismissed
Kartara and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 194
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts08 Aug 2002
Mohd.Iqbal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Criminal) 316
High Courts08 Aug 2002
Hindustan Pulverising Mills Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 727 : (2002) 4 RCR(Criminal) 555
High Courts08 Aug 2002
Gurdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 08 P&H CK 0056
High Courts07 Aug 2002Dismissed
Ram Pal and Others Vs Zile Singh
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 248 : (2003) 133 PLR 655 : (2003) 1 RCR(Civil) 459
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Aug 2002Dismissed
Baljinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 451 : (2002) 4 RCR(Criminal) 552
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 319(1), 401Penal Code, 1860 (IPC) — Section 406, 408, 409, 420